Jharkhand High Court
Mr. Saibal Kr. Laik vs Unknown on 21 September, 2022
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 549 of 2009
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : Mr. Saibal Kr. Laik, Adv. For the State : Mr. M.K.Mishra, APP.
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03/Dated: 21st September, 2022 Mr. M.K.Mishra, learned counsel for the State submits that since it is an old matter, as such soft copy of the entire brief of this case may be provided to him.
2. In view of the aforesaid submission, registry is directed to give soft copy of the entire brief of this case to Mr. M.K.Mishra, APP, for the State.
3. Since the matter has been listed today after a long gap, let a notice be issued to the petitioner by the registry informing him about the pendency of this case.
4. Office is also directed to call for a report from the court concerned regarding the service of notice and also as to whether petitioner is dead or alive, which shall obtain the same with the help of concerned police station.
5. In the meantime, learned A.P.P. is also directed to file an affidavit with regard to whereabouts of the petitioner.
6. Let the name of Mr. M.K.Mishra, learned A.P.P. be reflected in the cause list on behalf of the opposite party-State.
7. Put up this case on 25.11.2022.
(Deepak Roshan, J.) Amardeep/